Section 7 in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1980
7. Exclusion of time for limitation.
- In computing the period of limitation prescribed for a suit for the recovery of any arrears of rent payable by him to the landlord for 'the fasli year ending with the 30lh June 1976 or for any previous fasli year or a proceeding for the eviction of a cultivating tenant for non-payment of any such arrears of rent, or an application for the execution of a decree or order for such recovery or eviction, the time during which he was protected by section 6 from such recovery or eviction shall be excluded.Explanation. - In this section and in section 6, a decree or order for the recovery of any such arrears of rent or for the eviction of a cultivating tenant for non-payment of any such arrears of rent, shall be deemed to be a decree or order for such recovery or eviction, notwithstanding that any other relief is also granted by such decree or order.
